Udaynarayan Singh And 2 Others vs Sujit Kumar And 5 Others
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Allahabad High Court

Udaynarayan Singh And 2 Others vs Sujit Kumar And 5 Others on 31 March, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:66970
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 3730 of 2026   
 
   Udaynarayan Singh And 2 Others    
 
  .....Petitioner(s)   
 
 Versus  
 
   Sujit Kumar And 5 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Ashutosh Kumar Pandey   
 
  
 
Counsel for Respondent(s)   
 
:   
 
 
 
   
 
     
 
 Court No. - 5
 
   
 
 HON'BLE VIKAS BUDHWAR, J.    

1. Heard.

2. The present petition has been preferred for seeking following reliefs:

"I. Issue a direction to the Court of learned Civil Judge (J. D.), Chandauli to decide the Civil Suit No.149 of 2024 (Sujit Kumar and Others versus Udaynaraya Singh and others) pending before the Court of learned Civil Judge (J. D. Chandauli within stipulated period as fixed by this Hon'ble Court otherwise the petitioner will suffer irreparable loss and injury.

II. Issue a direction to the Court of learned Civil Judge (J. D.), Chandauli for Oral Examination of petitioner no. I under order 10, rule 2 sub rule 2 of CPC and decide the Application dated 21.08.2025, filed by the Petitioner in Civil Suit No.149 of 2024 (Sujit Kumar and Others versus Udaynarayan Singh and others pending before the Court of learned Civil Judge (J. D.), Chandauli within stipulated period as fixed by this Hon'ble Court otherwise the petitioner will suffer irreparable loss and injury.

III. Issue such other further order or direction which this Hon'ble Court may deer fit and proper under the nature and circumstances of the present case.

IV. Award the costs of the petition to the petitioner."

4. Learned counsel prayed that the said suit may be decided, expeditiously.

5. Since the above-mentioned case is pending, no useful purpose would be served in keeping this petition pending.

6. Considering the submission so made, this writ petition stands disposed of, requiring the court of learned Civil Judge (J. D.), Chandauli to decide the proceeding for oral examination of petitioner no. 1 under Order 10 Rule 2 sub-rule (2) of CPC dated 21.08.2025, in accordance with law, expeditiously, without granting unnecessary adjournments subject to legal impediment and also to expedite the suit being Civil Suit No. 149 of 2024 (Sujit Kumar and others v. Udaynarayan Singh and others).

(Vikas Budhwar,J.)

March 31, 2026

Ashu